Section 10 in The U.P. Shri Badrinath Temples Rules, 1940
10. Nomination.
(1)On receipt of a requisition from the Government the Returning Officer concerned shall, having regard to the time fixed by the Government under Rule 4, appoint-(a)the date for the receipt of nomination papers, not earlier than fourteen days from the date on which he sends the letter referred to in sub-rule (2) to the voters;(b)the date and time for scrutiny of nominations;(c)the date for the receipt of ballot papers if the results of nomination so necessitate; and(d)the date and time for the scrutiny and counting of votes.(2)The Returning Officer shall by a letter either sent by post of which a postal certificate shall be taken, or delivered to the voter at his address as maintained in the office of the Returning Officer, inform each voter of the programme fixed under sub-rule (1) and call upon to nominate in Form A as many person or persons as there are seats to be filled. He shall also send with such letter as many nomination papers as there are vacancies.(3)Each nomination shall be made in writing in Form A signed by two voters as proposer and seconder and scribed by the candidates, assenting to the nomination and making the declaration prescribed in the form.(4)On or before the date appointed for nominations, each candidate or his proposer or seconder may either personally deliver the nomination paper to the Returning Officer or send it by registered post so as to reach the Returning Officer before the expiry of the date fixed for nominations.
